SITANSHI SHARMA Vs. VANDANA SHARMA

JUDGEMENT

(1.) CM No.32398/2021 (for exemption)

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 21/8/2021 passed by the Civil Judge-08 (Central), Tis Hazari Courts, Delhi in CS No.1369/2020, whereby the application filed on behalf of the petitioner/defendant No.1 (hereinafter for convenience referred to as the 'petitioner') under Sec. 151 of the Code of Civil Procedure, 1908, seeking directions to Bharti Airtel Limited to preserve and produce the Call Detail Records (CDR) of the mobile number of the respondent No.3/defendant No.2 (hereinafter for convenience referred to as the 'respondent No.3'), being the husband of the petitioner, for the period from 8/10/2020 to 1/7/2021 and till the final disposal of the suit, has been dismissed. During the arguments pertaining to the said application and the present petition, the counsel for the petitioner limited his prayer to the preservation of the aforesaid CDR.